Report No. 76

Chapter 2

Definitions

2.1. Section 2(a.- Arbitration agreement.-

Section 2 contains certain definitions. We begin with the definition of "arbitration agreement" contained in section 2(a). The definition reads-

"2(a) 'arbitration agreement' means a written agreement to submit present or future differences to arbitration whether an arbitrator is named therein or not.1

The definition itself is simple and clear enough; but certain points of detail need to be discussed.

1. Compare section 32, English Act of 1950.